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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(13)(d) in The Delhi Lands Reforms Act, 1954

(d)lands for village pasture or land covered by water and used for growing singharas and other produce or land in the bed of a river and used for casual or occasional cultivation, but does not include - land occupied by building in belts or areas adjacent to Delhi town, which the Chief commissioner may by a notification in the official Gazette declare as an acquisition thereto;